Anita Pandurang Bhosale And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 1411 Bom

                                            1
                                                                       1971.16WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         917 WRIT PETITION NO.1971 OF 2016

                      ANITA PANDURANG BHOSALE & OTHERS
                                    VERSUS
                      THE STATE OF MAHARASHTRA & OTHERS

                                          ...
                      Advocate for the petitioners : Mr.S.B.Kadu
                   Addl.GP for Respondent-State : Mr.S.B.Yawalkar.
                    Advocate for respondent no.5 : Mr.S.R.Shirsath
                   Advocate for respondent no.6 : Mr.S.S.Jadhavar
                                          ...

                                CORAM : S.V.GANGAPURWALA &
                                        S.G.DIGE, JJ.

DATE : 09.02.2022

P.C. :

1] Learned counsel for the petitioners placed on record the judgment delivered in MARJI No.234 of 2014. In the proceeding for grant of heirship certificate it is held by the learned Judge that Udayan, Kunal @ Tejas, Devyani and Digvijay are also legal heirs of deceased Pandurang. They are necessary parties to the present petition.

2] Learned counsel for the petitioners seeks leave to add them as party. Leave granted.

1971.16WP

3] Issue notice to the added respondents, returnable on 06.04.2022.

[S.G.DIGE, J.] [S.V.GANGAPURWALA, J.]

DDC